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[Cites 0, Cited by 0] [Section 61(4)] [Section 61] [Entire Act]

State of West Bengal - Subsection

Section 61(4)(b) in The West Bengal Motor Vehicles Rules, 1989

(b)[ The fee for assignment of fancy registration mark shall be as specified in Schedule A : [Clause (b) Substituted vide clause (1)(b) of the Notification No 7221-WT/3M-151/96 dated 28.9.2001. which was earlier Substituted vide clause (9) of the Notification No. 2668-WT/3M-151/96 dated 4.5.1998 (w.e.f. 4.5.1998).]